SINDER SINGH Vs. SURJIT SINGH

JUDGEMENT

(1.) Ranjit Singh and his sons have filed the regular second appeal to assail the judgment of decretal of the suit passed by learned trial Court dtd. 8/12/1987 and also the affirmatory judgment dtd. 20/4/1991 passed by learned First Appellate Court.

(2.) The facts germane, to be noticed, are as follows:-

(3.) The suit for declaration, permanent injunction and joint possession of the land, as detailed at 'X' of in the headnote of the plaint, was filed. This is the agricultural land bearing Killa No.2(0-3) of Rect. No.49, Killa No.7/3(7-4), 8 Min (5-0) of Rect No.17 and in the revenue record, the name of Kehar Singh was reflected qua this land, situated in village Madhopur, Tehsil Sirhind. The respondents-plaintiffs asserted about the suit land to be joint Hindu Family coparcenary property of Kehar Singh (now deceased) and his sons. However, the appellants-Sinder Singh, Harjinder Singh and Davinder Singh, sons of Ranjit Singh, claimed that their grandfather Kehar Singh had executed a Will, regarding the suit land, in their favour on 6/2/1985.